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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(1)Where an application for grant or renewal of a Licence is delivered personally, its receipt shall be acknowledged forthwith and where such application is received by the registered post, its receipt shall be acknowledged within a period of seven days.